UNION OF INDIA THROUGH GENERAL MANAGER, N.C.R., ALLAHABAD AND ANOTHER Vs. CENTRAL ADMINISTRATIVE TRIBUNAL AT ALLAHABAD AND ANOTHER

JUDGEMENT

(1.) The present Writ Petition has been filed, inter alia, praying for quashing the orders dated 10.2.2009 and 14.12.2009 passed by the Central Administrative Tribunal, Allahabad (in short 'the Tribunal') in Original Application No. 91 of 2009 filed by the respondent No. 2 against the petitioners. By the order dated 10.2.2009, interim order was granted in favour of the respondent No. 2 in the said Original Application, and by the order dated 14.12.2009, Stay-Vacation Application, filed on behalf of the petitioners, was rejected.

(2.) Further prayer has been made in the Writ Petition that direction be issued to respondent No. 1 (i.e., Tribunal) to decide the aforementioned original application within specified time.

(3.) From a perusal of the averments made in the writ petition as well as the Order-Sheet of the aforementioned original application (Annexure-1 to the writ petition), it transpires that by the order dated 10.2.2009, interim order was granted by the Tribunal in the aforementioned original application for a particular period while issuing notice to the respondents in the aforementioned original application. The said interim order was extended from time to time. Counter-affidavit on behalf of the petitioners was filed alongwith stay-vacation application in the aforementioned original application. A supplementary counter-affidavit was also filed on 2.12.2009 on behalf of the petitioners in the aforementioned original application, as is evident from the order-sheet dated 3.12.2009.